MECON LIMITED Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Amitabh, learned counsel for the petitioner, Mr. H. K. Mehta, learned Additional Advocate General for the State and Mr. Rajeev Nandan Prasad, learned counsel appearing for the respondent no. 3.

(2.) In this writ application, the petitioner has prayed for quashing the award dated 26.08.2009 passed by the learned Presiding Officer, Labour Court, Ranchi in Reference Case No. 03 of 2003 by which the reference was answered in favour of the respondent no. 3 and it was held that the concerned workman is entitled to be regularized in service of the petitioner.

(3.) The Government of Jharkhand vide notification dated 12.06.2003 had referred the following dispute for adjudication: